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Judgment
Tarlok Singh Chauhan, J
Learned counsel for the petitioner states that his client is likely to retire within two months and has preferred a representation (Annexure PÂ6) to
respondent No.2, against the promotion of his so called juniors.
Since the petitioner is to retire within two months, therefore, we deem it appropriate to dispose of the instant petition with a direction to the second
respondent to consider and decide the representation (Annexure PÂ6), already made by the petitioner, after affording an opportunity of being heard
the petitioner, as also to respondent No.5 and take a decision within a period of six weeks from today.
The parties are left to bear their own costs. Pending application(s), if any, shall also stand disposed of.
For compliance to come up on 5th October, 2020.